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[Cites 0, Cited by 17] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)where the tenant or any person residing in the premises let to the tenant has done any act contrary to the provisions of clause (m), clause (o) or clause (p) of section 108 of the Transfer of Property Act, 1882 ;